GOLAP BORA Vs. PRAMOD LAHKAR

JUDGEMENT

(1.) This second appeal was admitted on 29.8.91 for hearing on the following substantial questions of law:-

(2.) This appeal is directed against the judgment and decree dated 1.2.91 passed in Title Appeal No. 11/89 by the learned Assistant District Judge, Tezpur affirming the judgment and decree passed by the learned Sadar Munsiff, Tezpur in Title Suit No. 99/ 83. The appellant herein as plaintiff filed the aforesaid suit for recovery of khas possession of the suit land described in the schedule to the plaint covering an area of 12 lechas (approx.) after evicting the appellant and removing the kutcha structures erected thereon. The learned Munsiff dismissed the suit with costs. The learned appellate Court also affirmed the said judgment which is impugned in this second appeal.

(3.) I have heard Mr T.C. Khatri, the learned counsel for the appellant and Mr P.C. Deka, the learned senior counsel for the respondents.